Balakrishna Behera vs Deoranjan Kumar Singh
2025 Latest Caselaw 1976 Ori

Orissa High Court

Balakrishna Behera vs Deoranjan Kumar Singh on 1 August, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CONTC No.3153 of 2025
            Balakrishna Behera               .....       Petitioner
                                                               Represented By Adv. -
                                                               Mr. Satyajit Behera

                                           -versus-

            Deoranjan Kumar Singh, IAS,               .....        Opposite Parties/
            Addl. Chief Secretary, Revenue                             Contemnors
            Disaster Management Department,
            Lokseva Bhawan, Bhubaneswar
            and another
                                                              Represented By Adv. -

                                                              Smt. Sasmita Nayak, ASC

                                 CORAM:
            THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                           ORDER

01.08.2025 Order No.

02. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. This Contempt Petition has been filed by the Petitioner for non-compliance of the order dated 27.01.2025 passed by this Court in W.P.(C) No.850 of 2025.

3. Considering the submission made, this Court, by providing a last chance, deems it proper to dispose of the Contempt Petition with a direction to the Opposite Parties-Contemnors to comply with the direction of this Court dated 27.01.2025 passed by this Court in W.P.(C) No.850 of 2025, if the same has not been complied with in the meantime, within a period of four

weeks from the date of service of a certified copy of this order by the Petitioner, provided the operation of order/judgment has not been stayed by higher forum and file compliance report before the Registry of this Court within one week thereafter. It is made clear that in the event the order is not implemented in the aforesaid time, all the Contemnors shall be asked to appear before this Court and explain as to why they shall not be proceeded under the Contempt of Courts Act for their wilful and deliberate violation of this Court's order.

4. The CONTC is, accordingly, disposed of.

( A.K. Mohapatra ) Judge Debasis

Location: ORISSA HIGH COURT, CUTTACK.